Andhra Pradesh High Court - Amravati
Deepti Travels vs The Flag Officer, Eastern Naval Command ... on 13 March, 2025
HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
MAIN CASE No. Appeal Suit No.837 of 2010
PROCEEDING SHEET
Sl. OFFICE
ORDER
No DATE NOTE
13.03.2025 BVLNC, J
Learned counsel for the appellant/plaintiff sought permission to take notice to the respondents.
Permitted.
Learned counsel for the appellant is permitted to take out personal notice to the respondents through registered post with acknowledgment due and file proof of service into the Registry.
List the matter after service of notice.
__________ BVLNC, J Pmk